Section 2 in University Grants Commission (Establishment of and Maintenance of Standards in Private Universities) Regulations, 2003
2. Definitions.
- 2.1. "private university" means a university duly established through a State / Central Act by a sponsoring body viz. a Society registered under the Societies Registration Act 1860, or any other corresponding law for the time being in force in a State or a Public Trust or a Company registered under Section 25 of the Companies Act, 1956.2.2"off-campus centre" means a centre of the private university established by it outside the main campus (within or outside the State) operated and maintained as its constituent unit, having the university_s compliment of facilities, faculty and staff.2.3"off-shore campus" means a campus of the private university established by it outside the country, operated and maintained as its constituent unit, having the university_s compliment of facilities, faculty and staff.2.4"study centre" means a centre established and maintained or recognized by the university for the purpose of advising, counseling or for rendering any other assistance required by the students used in the context of distance education.2.5"student" means a person duly admitted and pursuing a programme of study.
